Criminalisation in Politics and Separation of Powers
by Varad Kilor†
criminalisation
[Day-4] Section 377 | ‘If we are convinced that it is unconstitutional, it is our duty to strike it down’: SC
Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra, Rohinton Nariman, A.M Khanwillkar, DY Chandrachud and Indu Malhotra, JJ. began the